SAPNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been filed impugning the judgment and order dtd. 15/2/2021 rendered by the learned Sessions Judge, District Pauri Garhwal, in Session Trial No.02 of 2020, 'State Vs. Sheetal and others, whereby charge under Sec. 306, 386 read with Sec. 34 and 506 of IPC were framed against the revisionists.

(2.) According to the prosecution, the deceased had written a suicide note which was recovered from the spot. It is alleged therein that the revisionists and other accused persons had threatened the deceased to pay a sum of Rs.50,00,000.00 -, failing which they would kill his minor son. It is further alleged that the revisionists and the co-accused had earlier extorted money from the deceased between the years 2009 to 2013, and thereafter again demandedRs.50,00,000.00 - with a threat to kill his minor child.

(3.) Learned counsel for the revisionists has submitted that the said suicide note is a forged and fabricated document and, therefore, cannot be relied upon. Even if, for the sake of argument, it is presumed that the suicide note is genuine, still no offence is made out against the revisionists.